ANITA Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) APPELLANT has been convicted of an offence under Section 20(C) of the Narcotic Drugs and Psychotropic Substances Act, for allegedly being in exclusive and conscious possession of 2.5 kgs. of Charas and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs.1,00,000/-, in default of payment of fine to undergo simple imprisonment for a further period of six months.

(3.) TRIAL Court charged the appellant with the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act and put her on trial when she pleaded not guilty. At the end of the trial, the appellant was convicted and sentenced, as aforesaid.